CHANDRAKANTA BHANDARI Vs. MANOHAR LAL

JUDGEMENT

(1.) Heard on I.A. No.7965 of 2007.

(2.) This is an application made by the appellant whereby he has sought exemption from ensuring compliance of the requirement of proviso to section 173 (1) of Motor Vehicles Act (for short called 'The Act'), In other words, the appellant prays that he be exempted from depositing any amount i.e. whether Rs.25,000/- or 50% of the awarded amount as may be directed by the High Court as a condition precedent for entertainment of this appeal. So, the question that arises for consideration in this appeal is whether appellant can be exempted from ensuring compliance of the requirement of proviso to section 173 (1) ibid.

(3.) In order to answer the question posed supra, it is necessary to state relevant facts.